MAHESH GUPTA Vs. HARPAL SINGH CHAWLA

JUDGEMENT

(1.) THE present application has been filed on behalf of defendant No. 3 under Order VII Rule 11 r/w 151cpc for rejection of the plaint on the ground that the same does not disclose any cause of action against the defendant no. 3 and in favour of the plaintiff, and the prayer of the plaintiff is bad in law.

(2.) IT is the alleged case of the plaintiff that his services had been allegedly engaged by defendant Nos. 1 and 2, erstwhile directors of the defendant No. 3 for the sale of plot bearing No. B-II/15, Mohan cooperative industrial Estate, Mathura Road, New Delhi, measuring 1994. 79 sq. yds. (hereinafter called the 'suit property' ).

(3.) THE plaintiff in his plaint, has further alleged that the defendant nos. 1 and 2, who were the Directors of the defendant No. 3, were aware and allegedly apprised by the plaintiff that the alleged professional charges of the plaintiff shall be 2% of the sale price plus services taxes.